Sheo Shankar Trading Company vs Bihar State Goods And Services Tax
2023 Latest Caselaw 2074 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.3891 of 2023
     ======================================================

Sheo Shankar Trading Company Bearing GST No- 10ACFFS6365P1ZP, Judg Bazar, Bihiya, Bhojpur Bihar 802152, P.O. and P.S.- Bihiya through its Managing Partner Manoj Kumar, S/o Dwarika Prasad.

... ... Petitioner/s Versus

1. Bihar State Goods and Services Tax through its Principal Secretary, Bihar, Patna.

2. Addl. Commissioner State Tax Appeal, Patna West Division, Patna.

3. Joint Commissioner of State Tax, Shahabad Patna West, Bihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Ravi Shankar, Advocate For the Respondent/s : Mr.Vikash Kumar (SC-11) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE MADHURESH PRASAD ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-05-2023

The writ petition is filed against the order dated

25.05.2022 passed by the Joint Commissioner of State Tax,

Shahabad Patna West, Bihar, Annexure-7 which rejected the

ITC claim of the petitioner. There is no appeal filed against the

said order. Section 107 of the Bihar Goods and Services Tax

Act, 2017 ("BGST Act" hereafter) permits an appeal to be filed

within three months and also apply for delay condonation with

satisfactory reasons within a further period of one month. We

have to take into account the saving of limitation granted by the

Hon'ble Supreme Court in Suo Motu Writ Petition (C) No. 3 of Patna High Court CWJC No.3891 of 2023 dt.02-05-2023

2020, In Re: Cognizance For Extension of Limitation. Therein,

due to the pandemic situation limitation was saved between

15.03.2020 till 28.02.2022. It was also directed that an appeal

could be filed within ninety days from 01.03.2022. Hence, an

appeal could have been filed on or before 29.05.2022, which

provision was not availed by the petitioner herein. In the above

circumstances, we find no reason to invoke the extraordinary

jurisdiction under Article 226, especially since it is not a

measure to be employed where there are alternate remedies

available and the assessee has not been diligent in availing such

alternate remedies within the stipulated time.

The writ petition hence would stand dismissed.

(K. Vinod Chandran, CJ)

(Madhuresh Prasad, J) P.K.P./Anushka AFR/NAFR CAV DATE Uploading Date 03.05.2023 Transmission Date